LAWS(DLH)-2019-7-271

RAVINDER SINGH VERMA Vs. STATE

Decided On July 24, 2019
Ravinder Singh Verma Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 366/2018 under Sections 354A of the IPC read with Section 8 POCSO, Police Station Sagar Pur. Subsequently, consequent to a supplementary statement Section 10 POCSO has been added.

(2.) The allegation as per the FIR is that the child victim used to go for tuition classes and on the way she would cross the shop which the petitioner is alleged to be running.

(3.) It is alleged that on the day of the incident he called her into the shop and is alleged to have hit her hand on her chest and also touched his mouth on her chest. Thereafter, it is alleged that he touched her private parts from over her jeans and thereafter told her not to inform anybody. Subsequently it is contended that she informed her tuition aunty as well as her mother, the following day, on which the complaint was lodged.